NATIONAL INSURANCE CO LTD Vs. MUKTIYAR ISMAIL SHAIKH

JUDGEMENT

(1.) These appeals arising out of the same accident are taken together and heard finally. Record verified by the counsel. Four casualties gave rise to the different references in terms of section 166 of the Motor Vehicles Act before the learned Member, Motor Accidents Claims Tribunal, Sangamner.

(2.) In the case of death of Muktiyar, aged 12 years, the claimants have sought Rs. 1,00,000, the learned Member granted Rs. 2,25,000.

(3.) In the case of Madhav, who is husband of Heerabai, claimants have sought Rs. 1,00,000, the learned Member granted Rs. 3,24,000.